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Union of India - Section

Section 58 in The Major Port Trusts Act, 1963

58. Time for payment of rates on goods .-Rates in respect of goods to be landed shall be payable immediately on the landing of the goods and rates in respect of goods to be removed from the premises of a Board, or to be shipped for export, or to be transhipped, shall be payable before the goods are so removed or shipped or transhipped.